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[Cites 0, Cited by 0] [Section 49(1)] [Section 49] [Entire Act]

State of Uttar Pradesh - Subsection

Section 49(1)(d) in The U.P. Stamp Act, 2008

(d)If any person does not make the payment of deficit stamp duty after receiving the order referred to in clause (a) and presents the instrument again for registration, the Registering Officer shall, before registering the instrument, refer the same to the Collector, for determination of the market value of the property and the proper duty payable thereon.